T. VASUPRADHA Vs. R. RAMACHANDRAN

JUDGEMENT

(1.) The petitioner is the wife.

(2.) The respondent husband filed a petition for divorce before the I Additional Family Court, Chennai in O.P. No. 2508 of 2015 against the petitioner/wife on the ground of cruelty. The petitioner/wife has also filed a petition for Restitution of Conjugal Rights as well as for maintenance.

(3.) At the instance of the respondent, this Court in CRP. (PD). No. 4647 of 2017, by an order dtd. 18/12/2017 directed expeditious disposal of the cases between the parties. During the pendency of the direction, the petitioner/wife approached this court for transfer of the cases to some other Court. This Court dismissed the petition in Tr. C.M.P. No. 540 of 2018 on 11/9/2018 observing that it is only an attempt to protract the proceedings. Thereafter, the petitioner/wife filed a petition in I.A. No. 6017 of 2018 in HMOP.No.2508 of 2015 to send the respondent for medical examination in order to scrutinise his mental stability as well as potency. The respondent filed a medical report as to his mental stability as well as his potency conducted by the Doctor.